Gautam Gambhir vs Ashok Kumar/John Doe & Ors on 25 March, 2026

[Cites 7, Cited by 0]

Delhi High Court - Orders

Gautam Gambhir vs Ashok Kumar/John Doe & Ors on 25 March, 2026

Bench: Jyoti Singh

                          $~86
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 287/2026

                                    GAUTAM GAMBHIR                                                                  .....Plaintiff
                                                                  Through: Mr. Jai Anant Dehadrai and Ms.
                                                                  Srutee Priyadarshini, Advocates.

                                                                  versus
                                    ASHOK KUMAR/JOHN DOE & ORS.               .....Defendants
                                                Through: Mr. Manas Raghuvanshi, Advocate
                                                for D-11.
                                                Mr. Varun Pathak, Ms. Sana Banyal and Ms. Nitya
                                                Nath, Advocates for D-13.
                                                Ms. Mamta Rani, Mr. Rohan Ahuja, Ms.
                                                Shrruttima    Ehersa    and     Ms.     Aiswarya
                                                Debadarshini, Advocates for D-15.
                                                Mr. Gaurav Barathi, SPC with Mr. Debasish
                                                Mishra, GP and Mr. Chirantan Priyadarshan,
                                                Advocates for D-16 and 17.

                                CORAM:
                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                  ORDER

% 25.03.2026 I.A. 7418/2026 (u/O XI Rules 1, 3 and 5 Commercial Courts Act, 2015 r/w Section 151 CPC)

1. This application is filed on behalf of the Plaintiff seeking disclose of the details as mentioned in paragraph 3 of the application on an affidavit by the Defendants.

2. Issue notice.

3. Counsels, as above, accept notice on behalf of respective Defendants.

4. Notice be issued to remaining Defendants, through all permissible modes, returnable before the learned Joint Registrar on 20.04.2026.

CS(COMM) 287/2026 Page 1 of 24

This is a digitally signed order.

5. This application is filed on behalf of the Plaintiff seeking to place on record additional documents.

6. Issue notice.

7. Counsels, as above, accept notice on behalf of the respective Defendants.

8. Plaintiff, if he wishes to file additional documents at a later stage, shall do so strictly in accordance with provisions of the Commercial Courts Act, 2015.

9. Application is allowed and disposed of.

I.A. 7420/2026 (u/S 149 r/w Section 151 CPC)

10. This application is filed on behalf of the Plaintiff seeking extension of time by two weeks for filing the court fees.

11. For the reasons stated in the application, the same is allowed permitting Plaintiff to deposit the court fees within a week from today.

12. Application is disposed of.

I.A. 7421/2026 (for pre-institution mediation)

13. This application is filed on behalf of the Plaintiff under Section 12-A of the Commercial Courts Act, 2015 read with Section 151 CPC seeking exemption from Pre-Institution Mediation.

14. Having regard to the facts of the present case wherein urgent relief is prayed for and in light of the judgment of Supreme Court in Yamini Manohar v. T.K.D. Keerthi, (2024) 5 SCC 815, as also Division Bench of this Court in Chandra Kishore Chaurasia v. RA Perfumery Works Private Ltd., 2022 SCC OnLine Del 3529, exemption is granted to the Plaintiff from CS(COMM) 287/2026 Page 2 of 24 This is a digitally signed order.

15. Application is allowed and disposed of I.A. 7422/2026 (u/S 151 CPC)

16. This application is filed on behalf of the Plaintiff seeking extension of time to file certificate under Section 63(4)(c) of Bharatiya Sakshya Adhiniyam, 2023 as also an affidavit under Order XI Rule 6(3) CPC.

17. For the reasons stated in the application, the same is allowed granting two weeks to the Plaintiff to file certificate under Section 63(4)(c) of Bharatiya Sakshya Adhiniyam, 2023 as also an affidavit under Order XI Rule 6(3) CPC.

18. Application stands disposed of.

I.A. 7423/2026 (under section 80)

19. This application is filed on behalf of the Plaintiff under Section 80 CPC seeking exemption from effecting two months' advance notice on Defendants No. 16 and 17.

20. For the reasons stated in the application, the same is allowed exempting the Plaintiff from effecting two months' advance notice on Defendants No. 16 and 17.

21. Application stands disposed of.

I.A. 7424/2026 (u/S 151 CPC)

22. This application is filed on behalf of the Plaintiff under Section 151 CPC seeking condonation of delay of 03 days in re-filing the suit.

23. Counsels, as above, accept notice on behalf of the respective Defendants.

24. For the reasons stated in the application, the same is allowed, condoning the delay of 03 days in re-filing the present suit.

CS(COMM) 287/2026 Page 3 of 24

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42

25. Application stands disposed of.

CS(COMM) 287/2026

26. Let plaint be registered as a suit.

27. Issue summons.

28. Counsels, as above, accept summons on behalf of the respective Defendants.

29. Written statements shall be filed by the Defendants within 30 days from today along with affidavits of admission/denial of the documents filed by the Plaintiff.

30. It will be open to the Plaintiff to file replications within 30 days from the date of receipt of written statements along with affidavits of admission/ denial of documents filed by the Defendants.

31. Upon filing of process fee, issue summons to the remaining Defendants through all permissible modes, returnable before the learned Joint Registrar on 20.04.2026.

32. Summons shall state that the written statements shall be filed by the remaining Defendants within 30 days from the receipt of summons along with affidavits of admission/denial of the documents filed by the Plaintiff.

33. It will be open to the Plaintiff to file replications within 30 days from the date of receipt of written statements along with affidavits of admission/ denial of documents filed by the remaining Defendants.

34. If any of the parties wish to seek inspection of any documents, the same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.

35. Learned Joint Registrar will carry out admission/denial of documents and marking of exhibits.

CS(COMM) 287/2026 Page 4 of 24

This is a digitally signed order.

36. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex-parte ad interim injunction.

37. Issue notice.

38. Counsels, as above, accept notice on behalf of the respective Defendants.

39. Issue notice to the remaining Defendants through all permissible modes, returnable before Court on 19.05.2026.

40. At the outset, learned counsel for the Plaintiff, on instructions, submits that Plaintiff does not press the relief claimed in Paragraph 67(v) of the plaint. The statement is taken on record.

41. Learned counsel appearing for Defendant No. 13/Meta Platforms Inc. on instructions, submits that all the infringing links concerning Meta Platforms Inc. are inaccessible, save and except, document at S. No. 18 of the list handed over in Court, which is a profile URL of an individual and does not match with the subject matter of the present suit. He further submits that in case any intimation is received from the Plaintiff regarding any other infringing URL(s), necessary action will be taken by Meta Platforms Inc. in accordance with law to take down the URL(s). Counsel for Defendant No.15 also submits that some URLs are inactive currently and identifies the ones which are active and echoes that on being informed of the infringing links by the Plaintiff, necessary take down action will be taken as per law.

42. Case of the Plaintiff as set out in the plaint is that Plaintiff is a globally recognised former Indian International cricketer, World Cup CS(COMM) 287/2026 Page 5 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 champion, distinguished sports administrator, mentor, philanthropist and public representative and is currently the Head Coach of Indian Men's National Cricket Team, enjoying immense goodwill and reputation, both in India and internationally. Having made his international debut for India in early 2000s, Plaintiff went on to represent Indian National cricket team across all formats over a prolonged and distinguished career.

43. It is stated that Plaintiff's career is particularly distinguished by his match-defining performances in high-pressure international tournaments, most notably the decisive innings in the finals of the 2007 ICC World Twenty20 and the 2011 ICC Cricket World Cup, both of which culminated in India lifting the coveted trophies. Plaintiff has represented the Indian National cricket team in a total of 242 international matches, comprising 58 Test matches, 147 One Day Internationals and 37 Twenty20 Internationals, in addition to domestic and franchise career spanning nearly two decades. Plaintiff was conferred the Arjuna Award in 2008 in recognition of his outstanding sporting achievements and thereafter, the Padma Shri in 2019 by the Government of India, the fourth highest civilian honour of the country. Plaintiff is also the recipient of several international accolades, including being ranked as the No. 1 Test batsman in the ICC Rankings in 2009 and being awarded the ICC Test Player of the Year in the same year. Plaintiff is amongst a rare group of cricketers to have scored centuries in five consecutive Test matches and remains the only Indian batsman to have scored more than 300 runs in four consecutive Test series, which has further cemented his global reputation and distinctiveness.

44. It is stated that in July, 2024 Plaintiff was appointed as Head Coach of Indian Men's National Cricket Team, a position that reflects the highest CS(COMM) 287/2026 Page 6 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 degree of trust reposed by cricketing establishment in his integrity, strategic acumen and leadership abilities. Under Plaintiff's stewardship, Indian team has won the ICC Champions Trophy, 2025 and Asia Cup, 2025. Plaintiff has made significant contributions to public life as an elected representative and has served as a Member of Parliament, Lok Sabha, from 2019 to 2024. Plaintiff is the founder of the Gautam Gambhir Foundation, a charitable organization through which he has undertaken extensive humanitarian social welfare initiatives. Foundation is involved in providing support for education of underprivileged children, healthcare assistance and relief measures during public emergencies as also support for families of martyrs and frontline workers, among other philanthropic activities.

45. It is stated that Plaintiff has been a Brand Ambassador of reputed enterprises including Redcliffe Labs, CoinDCX, Real11, and Pinnacle Specialty Vehicles. He has also featured prominently in recent high-visibility advertising campaigns for Uber's 2025 "Mast Ride, Mast Mood" initiative and other commercial promotions, reflecting the exceptional commercial credibility, trust and goodwill attached to Plaintiff's name, image, and persona. Plaintiff has acquired a status such that his name, image etc. and all other elements of his persona are distinct and are associated with him.

46. It is stated that Defendant No. 1/Ashok Kumar/John Doe is an unknown and presently unidentified person, engaged in infringing, misappropriating, or otherwise unlawfully exploiting Plaintiff's personality, privacy and publicity rights, particularly, through digital and online platforms. Defendant No. 2 is an Instagram account operating under the name "JanKey Frames", having approximately 2,09,000 followers and is engaged in publishing and disseminating AI-generated videos impersonating CS(COMM) 287/2026 Page 7 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 the Plaintiff and falsely attributing fabricated quotes and statements to him. At least two such short form of videos uploaded by the Defendant No. 2 have collectively garnered over 20,49,000 views. The impugned content misrepresents Plaintiff's views, creates a false impression of endorsement and opinion and unlawfully exploits Plaintiff's personality and publicity rights for digital reach and monetization.

47. It is stated that Defendant No. 3 is an Instagram account operating under the name "Bhupendra Paintola", who is falsely projected himself as a journalist associated with CNBC TV18 India and has published face- swapped content wherein Plaintiff's face has been digitally superimposed onto that of Mahatma Gandhi Ji, without any authorization and the impugned post has garnered over 12,00,000 views and constitutes unauthorized digital impersonation, misrepresentation and a grave violation of Plaintiff's personality rights and commercial reputation, apart from disrespect to Father of the Nation. Defendant No. 4 is an Instagram account operating under the name "Legends Revolution", which routinely creates and circulates AI generated videos of well-known cricketers. Said Defendant has published an AI generated reals falsely depicting the Plaintiff as making a statement regarding participation of Mr. Rohit Sharma and Mr. Virat Kohli in 2027 World Cup and this video has received 17,00,000 views and caused widespread public confusion and misinformation, harming Plaintiff's reputation, credibility and commercially valuable persona.

48. It is stated that Defendant No. 5 is an Instagram account operating under the handle "gustakhedits" which creates and disseminates AI- generated and face swapped videos and has published a video wherein Plaintiff's face has been unlawfully superimposed, without consent or CS(COMM) 287/2026 Page 8 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 authorization. Defendant No. 6 is an Instagram account operating under the handle "cricket_memer45" and is posting AI-generated images which are distasteful and derogatory and are lowering Plaintiff's commercial value and dignity.

49. It is stated that Defendant No. 7 is a social media account operating under the handle "@imRavY_" on platform X and has circulated a viral screenshot falsely purporting to be an official resignation announcement by the Plaintiff, claiming that Plaintiff has stepped down as Head Coach of the Indian Men's National Cricket Team, which is causing large-scale misinformation, reputational harm and public confusion. Defendant No. 8 is a social media account operating under the handle "GemsOfCrickets" on platform X and has circulated a manipulated post dated 12.12.2025, depicting a member of Indian Men's Cricket Team choking the Plaintiff and showing the Plaintiff acting violently. Defendant No. 9 is a YouTube channel operating under the name "Crickaith", the real operator of which is unknown. It has uploaded a video falsely depicting the Plaintiff as attempting to physically assault a member of the Cricket Team and this video has garnered 6,45,000 views. Defendant No. 10 is a Facebook account operating under the name "Sunny Upadhyay", whose real identity is unknown and has circulated a truncated and misleading video of Plaintiff's media interaction relating to a pollution-control meeting in Delhi, falsely suggesting that Plaintiff gives priority to his professional engagements over his parliamentary duties.

50. It is further stated that Defendant No. 11/Amazon and Defendant No. 12/Flipkart are widely using their platforms to provide online marketplaces where third-party sellers advertise and offer for sale products and CS(COMM) 287/2026 Page 9 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 merchandise, unlawfully exploiting Plaintiff's name, image, likeness and persona for direct commercial benefits through commissions, platform fees and revenue sharing from infringing sales. Defendant No. 13 is Meta Platforms, Inc., which owns, operates and controls the social media platform Instagram, on which infringing AI generated and impersonation content published by Defendants No. 2 to 6 is hosted, disseminated and monetized and is impleaded for effective implementation of Court's order. Defendant No. 14 is X Corp., where infringing posts misusing Plaintiff's name, image and persona have been published and disseminated. Defendant No. 15 is Google LLC, which owns, operates and manages internet-based platforms including YouTube and Google Search. Google provides the technological infrastructure through which infringing videos, deepfakes and manipulated content, exploiting Plaintiff's personality are hosted, indexed, recommended and monetized. Defendants No. 16 and 17 are the Ministry of Electronics and Information Technology (MeitY) and the Department of Telecommunications (DoT), who have been impleaded to facilitate the implementation of Court orders.

51. Learned counsel for the Plaintiff submits that by virtue of Plaintiff's extraordinary professional achievements, public visibility and stature in the cricketing field, he has acquired an enviable and distinctive public persona and is instantly recognizable by his name, image, voice, facial features, expression, mannerisms, style of speech, etc., all of which function as source identifiers in the mind of the public. Owing to Plaintiff's reputation and stature in India and overseas, Plaintiff's image, name, likeness and all other attributes of his persona possess immense commercial value. Plaintiff's personal attributes are being unauthorizedly used by Defendants No. 1 to 15 CS(COMM) 287/2026 Page 10 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 to unlawfully show a nexus/affiliation/association with the Plaintiff. Merchandise and other articles are being sold and passed off on Amazon and Flipkart using Plaintiff's images by misrepresenting to potential customers that the products have some association with the Plaintiff or are being endorsed by him, which is factually incorrect. The derogatory/morphed/ superimposed/AI generated videos and posts attributing false quotes to the Plaintiff are in poor taste and show the Plaintiff in bad light and are causing irreparable harm and damage to his reputation and goodwill garnered over years of hard work. It is urged that Defendants No. 1 to 10 are violating both personality and privacy rights of the Plaintiff and it is thus imperative that they are restrained forthwith and dealt with a heavy hand albeit after advance service, some of the impugned URLs have become inactive/ inaccessible.

52. Heard learned counsel for the Plaintiff.

53. Personality rights have been recognised by this Court in several orders passed from time to time. Plaintiff has a right to protect his name, likeness and all other attributes of his personality and no third party has a right to use these attributes without his consent/authorization. In D.M. Entertainment v. Baby Gift House, 2010 SCC OnLine Del 4790; Anil Kapoor v. Simply Life India and others, 2023 SCC Online Del 6914; and Jaikishan Kakubhai Saraf v. Peppy Store and Others, 2024 SCC OnLine Del 3664, this Court has held that the unauthorised use of person's name, image, or other distinctive attributes for commercial purposes constitutes an infringement of his rights, amounts to dilution of individual's unique identity and leads to unearned commercial gain by others. It is well settled that where such personality rights are established, the individual is entitled to protection by CS(COMM) 287/2026 Page 11 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 way of injunction against their unauthorised use or exploitation. In Sunil Gavaskar v. Cricket Tak (CRICKETTAK557) and Ors., CS (COMM) 1329/2025, this Court restrained the Defendants from misusing Petitioner's name, likeness, image and signature and/or other attributes of his persona, noting that the infringing content would cause irreparable injury to him considering his reputation, goodwill and stature. In the instant case, the infringing content, hosted purely for commercial or personal gains, is continuing to cause harm and damage to Plaintiff's formidable goodwill and reputation and violates his personality and privacy rights. Unidentified sellers are selling merchandise and other articles on Amazon and Flipkart using Plaintiff's images, without his consent and/or authorisation, for illegal monetary gains, which amounts to passing off and dilutes the iconic stature of the Plaintiff.

54. Plaintiff is one of the most decorated cricketers of this country and as brought forth in the plaint, has represented India in 242 international matches across Tests, ODIs and T20Is and is most remembered for his match winning innings in 2007 ICC World Twenty20 Final and 2011 ICC Cricket World Cup Final, both resulting in India's victories. After retirement from cricket, Plaintiff has transitioned into a different role of mentorship and coaching and was appointed Head Coach of Indian Men's National Cricket Team in July, 2024 and under his stewardship, India won the ICC Champions Trophy, 2025, Asia Cup, 2025 and ICC Men's T20 World Cup, 2026. Plaintiff's initiative during COVID-19 of providing meals at Re.1/- to thousands in need was commended by this Court in a judgment rendered in Gautam Gambhir Foundation through its Hony. Administrator Pawan Gulati and Others v. State of NCT of Delhi through Drugs Control CS(COMM) 287/2026 Page 12 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 Department, 2025 SCC OnLine Del 8548. In this backdrop, it becomes necessary to restrain the infringing Defendants by an ex parte ad interim order and accordingly, following directions are issued:-

(a) Till the next date of hearing, Defendants No. 1 to 10 as also their agents, representatives and all persons claiming through them or acting on their behalf are restrained from using and/or in any manner, directly or indirectly, exploiting or misappropriating Plaintiff's:

(i) names Gautam Gambhir, Gauti and GG; (ii) image; (iii) voice; and

(iv) likeness and/or any other attribute of his persona, without his authorization or consent, for any commercial and/or personal gain, through the use of technology, including but not limited to Artificial Intelligence, Generative Artificial Intelligence, Machine Learning, Deepfakes, AI Chatbots, Face Morphing and/or any other mediums and formats, amounting to violation of Plaintiff's personality/publicity rights. Said Defendants are also restrained from creating, publishing, uploading, sharing, resharing, disseminating and/or amplifying in any manner, any photographs, audio recordings, video recordings and/or any audio-visual depictions featuring and/or using any attributes of Plaintiff's persona including through style of speech, face swapping, morphing, superimposing and/or any AI generated or deepfake representation.

(b) Defendant No.11/Amazon shall take down URLs enlisted in Table-1 of Annexure-A to this order and Defendant No. 12/Flipkart shall take down URLs enlisted in Table-2. Defendant No.13 is directed to take down the URL enlisted in Table-3 of Annexure-A and Defendant No. 15/Google shall take down URLs enlisted in Table-4. The CS(COMM) 287/2026 Page 13 of 24 This is a digitally signed order.

(c) Defendants No.11 and 12 shall provide the sellers details in respect of the infringing URLs while Defendants No. 13 and 15 shall provide Basic Subscriber Information and IP log details of Instagram and Google accounts respectively, to the Plaintiff within two weeks from today and also file the same in Court within four weeks in sealed covers or password protected documents.

55. Court is informed that some of the infringing URLs mentioned in the plaint and tabulated in Annexure-B attached to this order are inaccessible/ inactive and therefore, at this stage, no order is being passed for taking them down. Needless to state if Plaintiff comes across any other infringing URL(s), he may bring the same to the notice of the respective Defendant(s) and on receipt of information, concerned Defendant(s) shall take down the infringing URLs, in accordance with law.

56. Plaintiff shall comply with the provisions of Order XXXIX Rule 3 CPC within a period of two weeks from today.

JYOTI SINGH, J MARCH 25, 2026/YA CS(COMM) 287/2026 Page 14 of 24 This is a digitally signed order.

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7. https://www.amazon.in/TenorArts-Gambhir-Cricket-Painting- Active Textures/dp/B0DF86BQYT/ref=sr_1_7?dib=eyJ2IjoiMSJ9.7k CIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYAN nltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAagk xhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEyA dFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4vL yfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlbxS ewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3aEP wo_A&dib_tag=se&keywords=gautam+gambhir&qid=17744 24038&sr=8-7&xpid=jA14X5KvoyI5Y

8. https://www.amazon.in/British-Terminal%C2%AE- Active GAMBHIR-Waterproof-

btcan2181/dp/B08Q487PVD/ref=sr_1_8?dib=eyJ2IjoiMSJ9.7 kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYA Nnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAag kxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEy CS(COMM) 287/2026 Page 16 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 AdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4 vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlb xSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3a EPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=177 4424038&sr=8-8&xpid=jA14X5KvoyI5Y

9. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB13WKQK/ref=sr_1_9?dib=eyJ2IjoiMSJ9.7 kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYA Nnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAag kxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEy AdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4 vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlb xSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3a EPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=177 4424038&sr=8-9&xpid=jA14X5KvoyI5Y

10. https://www.amazon.in/wallpicsTM-GAMBHIR-Waterproof- Active Sticker-

can2181/dp/B08PZ72ZLD/ref=sr_1_10?dib=eyJ2IjoiMSJ9.7k CIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYAN nltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAagk xhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEyA dFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4vL yfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlbxS ewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3aEP wo_A&dib_tag=se&keywords=gautam+gambhir&qid=17744 24038&sr=8-10&xpid=jA14X5KvoyI5Y

11. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB13CLKK/ref=sr_1_13?dib=eyJ2IjoiMSJ9.7 kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYA Nnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAag kxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEy AdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4 vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlb xSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3a EPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=177 4424038&sr=8-13&xpid=jA14X5KvoyI5Y

12. https://www.amazon.in/wallpicsTM-GAMBHIR-Waterproof- Active Sticker-

can2181/dp/B08PZ47D69/ref=sr_1_14?dib=eyJ2IjoiMSJ9.7k CS(COMM) 287/2026 Page 17 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 CIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYAN nltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAagk xhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEyA dFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4vL yfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlbxS ewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3aEP wo_A&dib_tag=se&keywords=gautam+gambhir&qid=17744 24038&sr=8-14&xpid=jA14X5KvoyI5Y

13. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB13ZHK9/ref=sr_1_15?dib=eyJ2IjoiMSJ9.7 kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYA Nnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAag kxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEy AdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4 vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlb xSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3a EPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=177 4424038&sr=8-15&xpid=jA14X5KvoyI5Y

14. https://www.amazon.in/British-Terminal%C2%AE- Active GAMBHIR-Waterproof-

btcan2181/dp/B08Q47574L/ref=sr_1_16?dib=eyJ2IjoiMSJ9.7 kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joYA Nnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipAag kxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4JEy AdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7ac4 vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7wlb xSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3a EPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=177 4424038&sr=8-16&xpid=jA14X5KvoyI5Y

15. https://www.amazon.in/British-Terminal%C2%AE- Active GAMBHIR-Waterproof-

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42

16. https://www.amazon.in/British-Terminal%C2%AE- Active GAMBHIR-Waterproof-

btcan2181/dp/B08Q44KGHP/ref=sr_1_18?dib=eyJ2IjoiMSJ9. 7kCIuuQl78LImn3IQN5XAlzMVqDMHAGevgujkRhX1joY ANnltce9jzvUoQ2JFRFo74WbaWzQQOXUeQMrOhlsepipA agkxhP839bhFrMMLkn7gZF8L_PkRHjfhKfL4t2hrLZVbp4J EyAdFcWMVxetW7Z2unN6PubpKfj7__2E1O3AaSqTRfh7a c4vLyfWUN08kXQCzthiEwG0fMAwzzNis7lDw7_jcNimj7w lbxSewME.uD_NskwMURB7WOEiHA1cV1SUfZjZHcjlloa3 aEPwo_A&dib_tag=se&keywords=gautam+gambhir&qid=17 74424038&sr=8-18&xpid=jA14X5KvoyI5Y

17. https://www.amazon.in/wallpicsTM-GAMBHIR-Waterproof- Active Sticker-

can2181/dp/B08PZ4WFFM/ref=sr_1_19?dib=eyJ2IjoiMSJ9.g c0c4alv_09Zl0mPQXNsQHAsOEnZYoiWbbIwiaIFnl7GjHj0 71QN20LucGBJIEps.8KwC3x7qQBRCEyHj2EXrrtAIsnUQz gLPGau1KUA0hDM&dib_tag=se&keywords=gautam+gamb hir&qid=1774424302&sr=8-19&xpid=jA14X5KvoyI5Y

18. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB13ZZFM/ref=sr_1_20?dib=eyJ2IjoiMSJ9.g c0c4alv_09Zl0mPQXNsQHAsOEnZYoiWbbIwiaIFnl7GjHj0 71QN20LucGBJIEps.8KwC3x7qQBRCEyHj2EXrrtAIsnUQz gLPGau1KUA0hDM&dib_tag=se&keywords=gautam+gamb hir&qid=1774424302&sr=8-20&xpid=jA14X5KvoyI5Y

19. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB13DTJV/ref=sr_1_21?dib=eyJ2IjoiMSJ9.g c0c4alv_09Zl0mPQXNsQHAsOEnZYoiWbbIwiaIFnl7GjHj0 71QN20LucGBJIEps.8KwC3x7qQBRCEyHj2EXrrtAIsnUQz gLPGau1KUA0hDM&dib_tag=se&keywords=gautam+gamb hir&qid=1774424302&sr=8-21&xpid=jA14X5KvoyI5Y

20. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB12NW1Z/ref=sr_1_17?dib=eyJ2IjoiMSJ9. P0j6qoCYSmPwGq23Av-nlPB3UQCrrVMzI-

i9nrdgBasK96S1yQoN71oP_MOmURqW.RFEKjHTkQ5Ao1 tRMeQ4zKjPE88_cGcarhYRUuLiokOA&dib_tag=se&keywo rds=gautam+gambhir&qid=1774424302&sr=8- 17&xpid=jA14X5KvoyI5Y CS(COMM) 287/2026 Page 19 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42

21. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB12HXD2/ref=sr_1_18?dib=eyJ2IjoiMSJ9.P 0j6qoCYSmPwGq23Av-nlPB3UQCrrVMzI-

i9nrdgBasK96S1yQoN71oP_MOmURqW.RFEKjHTkQ5Ao1 tRMeQ4zKjPE88_cGcarhYRUuLiokOA&dib_tag=se&keywo rds=gautam+gambhir&qid=1774424302&sr=8- 18&xpid=jA14X5KvoyI5Y

22. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0CB135JTL/ref=sr_1_19?dib=eyJ2IjoiMSJ9.P0 j6qoCYSmPwGq23Av-nlPB3UQCrrVMzI-

i9nrdgBasK96S1yQoN71oP_MOmURqW.RFEKjHTkQ5Ao1 tRMeQ4zKjPE88_cGcarhYRUuLiokOA&dib_tag=se&keywo rds=gautam+gambhir&qid=1774424302&sr=8- 19&xpid=jA14X5KvoyI5Y

23. https://www.amazon.in/Inches-Original-Autographed- Active Cricketer-

Gambhir/dp/B0C9SZ7LZW/ref=sr_1_20?dib=eyJ2IjoiMSJ9.P 0j6qoCYSmPwGq23Av-nlPB3UQCrrVMzI-

i9nrdgBasK96S1yQoN71oP_MOmURqW.RFEKjHTkQ5Ao1 tRMeQ4zKjPE88_cGcarhYRUuLiokOA&dib_tag=se&keywo rds=gautam+gambhir&qid=1774424302&sr=8-

                                      20&xpid=jA14X5KvoyI5Y


                                                                        Table-2
                                                               Defendant No. 12 (Flipkart)
                     S. No.           URL/Listing                                                                            Status
                         1.           https://www.flipkart.com/gautam-gambhir-waterproof-vinyl-                              Active
                                      sticker-poster-can2181-fine-art-

print/p/itmd9e5917f0a7fa?pid=POSFYAX8YG3CMAYH&lid =LSTPOSFYAX8YG3CMAYHSMZMVB&marketplace=FL IPKART&q=gautam+gambhir&store=arb%2Fbga%2Ff3b&sr no=s_1_1&otracker=search&otracker1=search&fm=Search&i id=388c74ab-c7bd-4deb-8caa-

7da594167bba.POSFYAX8YG3CMAYH.SEARCH&ppt=sp &ppn=sp&ssid=ejv3lz7jfk0000001774424682602&qH=7fa72 94dd331420c&ov_redirect=true&ov_redirect=true

2. https://www.flipkart.com/gautam-gambhir-waterproof-vinyl- Active sticker-poster-can2181-fine-art-

print/p/itm83d64462f2a60?pid=POSFYAX8VQAUZUAU&li CS(COMM) 287/2026 Page 20 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42 d=LSTPOSFYAX8VQAUZUAUKEO1AU&marketplace=FL IPKART&q=gautam+gambhir&store=arb%2Fbga%2Ff3b&sr no=s_1_2&otracker=search&otracker1=search&fm=Search&i id=388c74ab-c7bd-4deb-8caa-

7da594167bba.POSFYAX8VQAUZUAU.SEARCH&ppt=sp &ppn=sp&ssid=ejv3lz7jfk0000001774424682602&qH=7fa72 94dd331420c&ov_redirect=true&ov_redirect=true Table-3 Defendant No. 13 (Meta) S No. Status URLs

1. fuddu.gudduu (Instagram: @ fuddu.gudduu) Accessible https://www.instagram.com/reels/DQQqyhRkpv9/

2. confused.aatma (Instagram @confused.aatma) Accessible https://www.instagram.com/reels/DVojotjkmMz/ Table-4 Defendant 15 (Google) S. No. URLs Status Lafandey (YouTube @Lafandey)

1. Active https://youtu.be/wDSImD5ADMU?si=WUXQ5p27KJA6P5lL Superstarcomediankit (Youtube @Superstarcomediankit)

2. Active https://youtube.com/shorts/j2aCJRY6v88?si=ShrwW- uwPrBtxgHK CS(COMM) 287/2026 Page 21 of 24 This is a digitally signed order.

1. Defendant No. 2: Inaccessible • https://www.instagram.com/reel/DPtf4v_kXgy/?igsh=eGJqcm Y1Zjc3NGg2 • https://www.instagram.com/reel/DP88p2uEVdo/?igsh=ODRq cTFoeTN1b3Bq MIRRORED/REPOSTED:

• https://www.instagram.com/reel/DPwXwoKEudf/?igsh=cG85 dHoyZjcwN2p2 • https://www.instagram.com/reel/DPwXwoKEudf/

2. Defendant No. 3 Inaccessible • https://www.instagram.com/reels/DRyl6jcj9eb/ MIRRORED/REPOSTED:

• https://www.instagram.com/p/DVOE_YTiEIF/?igsh=Mm5xc G9sNjdjYmh2 • https://www.instagram.com/reel/DPwXwoKEudf/?igsh=cG85 dHoyZjcwN2p2

3. Defendant No. 4 Inaccessible • https://www.instagram.com/reels/DR7-KJtjaYj/

4. Defendant No. 5 Inaccessible • https://www.instagram.com/reel/DSppKkuCPpN/?igsh=emsz OXNoOXE5dTZw MIRRORED/REPOSTED:

• https://www.instagram.com/reels/DRr4vQSDcRv/

5. Defendant No. 6 Inaccessible • https://www.instagram.com/reels/DQruLr0DQQC/

6. Defendant No. 7 (Impugned content was first posted on X but has Inaccessible been reposted/mirrored later on, in Instagram) • https://x.com/imRavY_/status/2033549083269644299 MIRRORED/REPOSTED:

• https://www.instagram.com/reel/DRcK52ODxNp/?igsh=M3k 3eTZwYTh1d3gw • https://www.instagram.com/p/DRcLDzUE- Z0/?igsh=NGptd3poNnN5aWpz CS(COMM) 287/2026 Page 22 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42

7. Inaccessible Defendant No. 8 (Impugned content was first posted on X but has been reposted/mirrored later on, in Instagram) • Gems of Cricket on X: "💀💀https://t.co/RNu7pfcm1j" / X MIRRORED/REPOSTED:

• https://www.instagram.com/reels/DSWcnwojzkZ/

8. Defendant No. 10 Inaccessible • https://www.facebook.com/reel/2247529382019046 Defendant No. 13 (Meta) - Additional URLs S No. URLs Status

1. manish.mehta95 (Instagram @ manish.mehta95) Inaccessible https://www.instagram.com/reel/DR063a5EpVO/?utm_source=ig _web_copy_link&igsh=NTc4MTIwNjQ2YQ==

2. eatwithcelebrities (Instagram @eatwithcelebrities) Inaccessible https://www.instagram.com/reel/DTqczOQknp9/?igsh=d3E3eW1 kaDg3ZTg4

3. ro_on.diet_churma (Instagram @ro_on.diet_churma ) Inaccessible https://www.instagram.com/p/DM5Z0NmITGM/?igsh=M3M5dD NsbjR1bm8w

4. aikiss9211 (Instagram @aikiss9211) Inaccessible https://www.instagram.com/reels/DNnI8BAz7iV/

5. cricket_media_1256 (Instagram @cricket_media_1256) Inaccessible https://www.instagram.com/reels/DULttvbj4Vl/

6. cricket_funny_2.0 (Instagram @cricket_funny_2.0) Inaccessible https://www.instagram.com/reels/DDryrc9tTHg/

7. divyeditz7 (Instagram @divyeditz7) Inaccessible https://www.instagram.com/reels/DSJoiqXiPs-/

8. frustratedengineer (Instagram @frustratedengineer) Inaccessible https://www.instagram.com/reel/DP-

CS(COMM) 287/2026 Page 23 of 24

This is a digitally signed order.

9. bklpari (Instagram @bklpari) Inaccessible https://www.instagram.com/reel/DVWVWS4ipOV/?igsh=MXI1d DVocHJmNHNkbw== Defendant No. 14 (X Corp.) S.No. URLs Status

1. Defendant No. 7 Inaccessible • https://x.com/imRavY_/status/2033549083269644299

2. Defendant No. 8 Inaccessible • Gems of Cricket on X: "💀💀https://t.co/RNu7pfcm1j" / X MIRRORED/REPOSTED:

• https://www.instagram.com/reels/DSWcnwojzkZ/ Defendant 15 (Google) S. No. URLs Status

1. Defendant No. 9 Inaccessible https://www.youtube.com/watch?v=cYCZiZVXZJ0 brainteasers12456 (Instagram @brainteasers12456)

2. Inaccessible https://www.youtube.com/shorts/RXjx1Br0WbY CS(COMM) 287/2026 Page 24 of 24 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/03/2026 at 20:56:42

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